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Supreme Court Of India judgments, 2008

1,904 judgments · page 7 of 96

Supreme Court05 Dec 2008Allowed

Laxmanji and Another Vs State of Gujarat

Supreme Court Of India · (2009) 1 ACR 878 : (2009) 2 ALT(Cri) 22 : (2009) CLT 401 : (2009) 1 JT 359 : (2009) OLR 401 : (2008) 16 SCALE 57

Penal Code, 1860 (IPC) — Section 302, 326, 34
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Supreme Court05 Dec 2008Dismissed

Farhd K. Wadia Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 1 AWC 856 Supp : (2009) 4 BomCR 448 : (2009) 1 JCR 193 : (2008) 12 JT 534 : (2009) 1 SCALE 293 : (2009) 2 SCC 442

Constitution Of India, 1950 — Article 14, 21, 141, 142Noise Pollution (Regulation And Control) Rules, 2000 — Rule 2(e), 2(f), 3(5), 5, 5(3), 6, 6(i)Environment (Protection) Rules, 1986 — Rule 5
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Supreme Court05 Dec 2008Disposed Of

Purnima Sailani Vs Shailendra Sailani

Supreme Court Of India · (2010) 1 ALT 4 : (2009) 1 AWC 627 Supp : (2009) 1 OLR 439 : (2008) 15 SCALE 614 : (2009) 1 SCC 656

Civil Procedure Code, 1908 (CPC) — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court05 Dec 2008Allowed

State of Madhya Pradesh and Others Vs Visan Kumar Shiv Charan Lal

Supreme Court Of India · AIR 2009 SC 1999 : (2009) AIRSCW 1655 : (2009) 120 FLR 313 : (2009) 1 JCR 156 : (2008) 13 JT 562 : (2009) 2 LLJ 701 : (2009) 3 MPJR 319 : (2009) 4 MPJR 1 : (2009) 1 SCALE 187 : (2008) 15 SCC 233 : (2009) 3 SLR 407 : (2009) 1 UPLBEC 629

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 17, 18, 4Constitution of India, 1950 — Article 225, 226, 227Industrial Disputes Act, 1947 — Section 10, 2
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Supreme Court05 Dec 2008Dismissed

Union of India (UOI) and Others Vs SICOM Ltd. and Another

Supreme Court Of India · (2009) 1 AWC 847 Supp : (2009) 147 CompCas 531 : (2009) 2 CompLJ 23 : 111 CWN 368 : (2009) 161 ECR 1 : (2009) 233 ELT 433 : (2009) 1 JT 87 : (2009) 1 SCALE 10 : (2009) 2 SCC 121 : (2010) 18 STR 673 : (2009) 18 STT 100

Bengal Tenancy Act, 1885 — Section 98Central Excise Rules, 1944 — Rule 230(2)Central Excises and Salt Act, 1944 — Section 11, 11A
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Supreme Court05 Dec 2008Allowed

Arun Bhakta @ Thulu Vs State of West Bengal

Supreme Court Of India · AIR 2009 SC 1228 : (2009) AIRSCW 506 : (2009) 1 CALLT 92 : (2008) 12 JT 513 : (2009) 1 LW(Cri) 573

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court04 Dec 2008Dismissed

Kashiben Chhaganbhai Koli Vs State of Gujarat

Supreme Court Of India · (2009) 1 ACR 884 : (2009) 1 ALD(Cri) 671 : (2009) CriLJ 1156 : (2009) 1 GLR 876 : (2008) 12 JT 580 : (2009) 1 PLJR 198 : (2008) 16 SCALE 145

Constitution of India, 1950 — Article 161Penal Code, 1860 (IPC) — Section 425, 427, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(iv), 3(1)(v), 3(i)(x)
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Supreme Court04 Dec 2008Allowed

Chembra Orchard Produce Ltd. and Others Vs Regional Director of Company Affairs and Another

Supreme Court Of India · AIR 2009 SC 1278 : (2009) AIRSCW 705 : (2009) 147 CompCas 677 : (2009) 1 CompLJ 1 : (2009) 1 GLH 696 : (2009) 1 JT 412 : (2009) 1 SCALE 1 : (2009) 2 SCC 547 : (2009) 89 SCL 109

Companies (Court) Rules, 1959 — Rule 2(9), 67, 68, 69, 73Companies Act, 1956 — Section 235, 236, 237, 238, 239, 251, 391, 391(2), 391(1), 391(1)(a), 394A, 4394, 643(1)(2)
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Supreme Court04 Dec 2008Dismissed

Gullipilli Sowria Raj Vs Bandaru Pavani @ Gullipili Pavani

Supreme Court Of India · AIR 2009 SC 1085 : (2009) AIRSCW 244 : (2009) 2 ALT 41 : (2009) 1 AWC 391 Supp : (2009) 2 GLH 447 : (2008) 13 JT 450 : (2009) 1 KLT 1 : (2009) 2 MLJ 750 : (2009) 3 MPHT 528 : (2009) MPLJ 48 : (2009) 1 PLJR 334 : (2009) 2 RLW 1589 : (2008) 16 SCALE 109 : (

Constitution of India, 1950 — Article 366Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 2, 2(1)
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